Section 18B in The Chota Nagpur Encumbered Estates Act, 1876
18B. [ Power of Manager to contract and take action for the benefit of the property. [Substituted by Act 3 of 1909]
- subject to the sanction of the Commissioner, the Manager, shall have power to enter upon any contract or to execute or relinquish any release or counterpart of a lease, or to take any action not otherwise provided for in this Act which in his opinion is necessary for the proper care and management of the property.]VI-Miscellaneous
